Section 7(b) in RSWC Employees Pension Regulations, 1990
(b)Such departmental proceedings, if not instituted while the employee was in service, whether before his retirement or during his re-employment;(i)shall not be instituted save with the sanction of the Chairman/Executive Committee/Board of Directors;(ii)shall not be in respect of any event which took place more than 4 years before such institution; and(iii)shall be conducted by such authority and in such place as the Chairman/Executive Committee/Board of Directors may direct and in accordance with the procedure applicable to departmental proceedings in which an order of dismissal from service could be made in relation to the employee during the service.
